AKULA SEETHARAMANAIDU Vs. AKULA SANKARARAO

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners against the order, dated 10.12.2019 in I.A.No.358 of 2019 in O.S.No.66 of 2012, on the file of the Senior Civil Judge, at Chodavaram, filed under Section 151 of Code of Civil Procedure to reopen their evidence for the purpose of further evidence.

(2.) This Civil Revision Petition is filed by the petitioners against the order, dated 10.12.2019 in I.A.No.359 of 2019 in O.S.No.66 of 2012, on the file of the Senior Civil Judge, at Chodavaram, filed under Order 18 Rule 17 of Code of Civil Procedure to recall the petitioners for the purpose of marking document i.e., copy of registered will deed, dated 28.12.1996.

(3.) This Civil Revision Petition is filed by the petitioners against the order, dated 10.12.2019 in I.A.No.360 of 2019 in O.S.No.66 of 2012, on the file of the Senior Civil Judge, at Chodavaram, filed under Order 8 Rule 1A(3) of Code of Civil Procedure to receive the petition enclosed document i.e., certified copy of registered will deed, dated 28.12.1996.